Section 3(ii) in Rajasthan Electricity Regulatory Commission (Distribution Licensees Standards of Performance) Regulations, 2003
(ii)Complaints in respect of supply of electricity, its metering, billing, and payment thereof, shall be made at specified offices of the licensee. Licensee shall convey the name of office (s), its address (s) and telephone numbers where the consumer can lodge complaints, at least once with the electricity bill and also display it at the AEns office.
